Ajay Bhanot, J. - (1.) Heard Sri Dinesh Kumar Maurya, learned counsel assisted by Sri Dharmendra Kumar Singh, learned counsel for the petitioner and Dr. Santosh Kumar Shukla, learned counsel for the respondents No.1 to 6.
(2.) By the order dated 19.07.2012 passed by the respondent No.4, the claim of the petitioner for seniority benefits, promotion to the post of Inspector GD from the date his immediate junior was promoted and grant of backwages/salary of the promotional post in the relevant period has been rejected. The same reasons for invalidating the claim of the seniority and promotion made by the petitioner have been reiterated in the order dated 28.07.2012.
(3.) The petitioner thus aggrieved, has assailed the order dated 19.07.2012 passed by the respondent No.4 and the consequential order dated 28.07.2012 passed by the respondent No.6 declining the prayer of the petitioner for the benefits of the seniority, promotion from the date of his immediate junior was promoted to the post of Inspector GD and grant of backwages/salary for the promotional post in the relevant period in this writ petition.;